M/S Vanasthali
Textiles Industries Ltd Vs. Commissioner of Central Excise, Jaipur, Rajasthan
[2007] Insc 1103 (26
October 2007)
Dr.
Arijit Pasayat & S.H. Kapadia
(With
Civil Appeal No.5000/2007 @ SLP (C) No. 9698/2005 and Civil Appeal No.
5001-5002/2007 @ SLP (C) Nos. 8595-8596/2005 Dr. ARIJIT PASAYAT, J.
1.
Leave granted in SLP (C) Nos. 9698/2005 and 8595- 8596/2005.
2.
Challenge in these appeals is to the judgment of the Customs, Excise and Gold
(Control) Appellate Tribunal, New Delhi (in short 'CEGAT') disposing of appeals
filed by the appellant-company. Challenge before the CEGAT was to the order
passed by the Commissioner (Appeals). CEGAT granted stay of the recovery of
duty, and took up the appeals for disposal of merits. The appellant-company had
challenged the order passed by the Commissioner of Central Excise (Appeals) Jaipur.
3.
Background facts in a nutshell are as follows:
Appellant-company
is 100% export oriented undertaking (in short 'EOU') who claimed partial
exemption from duty in terms of Notification NO.8/97-CE dated 1.3.1997 in
respect of goods sold in Domestic Tariff Area (in short 'DTA'), which
stipulated conditions that the goods have been manufactured wholly from the raw
materials produced or manufactured in India. According to the company it
procured the raw materials from domestic manufacturers in India and also imported
(1) Carboxymethyle
Cellulose which is used for sizing of single yarn to give strength to the yarn
during weaving after which the woven towels are washed to remove completely the
sizing materials and
(2)
Ultra fresh N.M. which is used for anti bacteria and anti fungus treatment of
terry towels. The Commissioner (Appeals) had confirmed the demand of duty on
the ground that the sizing materials imported by the company is raw material
and as imported raw material has been used, the benefit of Notification
No.8/97-CE is not available.
4.
According to learned counsel for the appellant the sizing material imported is
not raw material but is a consumable as per definition given in para 3.13 of
the EXIM Policy. According to the definition of 'Consumable', it means any item
which participates in or is required for manufacturing process but does not
form part of the end product. Items which are substantially or totally consumed
during manufacturing process will be deemed to be consumable. It was submitted
that the sizing material is washed away after weaving and as such it does not
form part of the end product at all which is dyed towel or its waste and scrap.
According to para 3.41 of the Policy, raw material means basic materials which
are needed for the manufacture of goods but which are still in a raw nature,
unrefined or un-manufactured stage. Reliance was placed on the Board's Circular
No.389/22/98-CX dated 5.5.1998 wherein it has been clarified that the benefit
of the Notification would also be available even if imported consumables are
used in the manufacture by 100% EOU. The sizing material answers the definition
of 'consumable' given in the EXIM Policy and, therefore, benefit of the
Notification cannot be denied to the appellant.
5.
Reliance was placed by the Department upon the decision in CCE, Indore v. Century Denim, EOU (2001 (129)
ELT 657) wherein the Tribunal relying upon the decision of this Court in the
case of CCE v. Ballarpur Industries Ltd. (1989 (4) SCC 566) held that the
benefit of Notification 8/97 is not available as 100% EOU has used the imported
indigo pure dye and other articles. Tribunal dismissed the appeals and upheld
the views of the departmental authorities. After considering the rival
submissions, CEGAT came to hold that the appellant-company is using Carboxymethyle
Cellulose which is a sizing material in the manufacture of finished products,
which are finally cleared in the DTA. The sizing material is undisputedly
imported by it. The benefit of Notification No.8/97 is available only if the
products brought only from the raw materials produced or manufactured. The
Board's Circular dated 5.5.1998 has clarified that 100% EOU is available for
the benefit of the said Notification even if the imported consumables are used
since the Notification does not bar the use of imported consumables. Reliance
was placed in Ballarpur's case (supra) to conclude that the benefits of
Notification were not available. It was also noted that in the case of Century
Denim's EOU case (supra) the view taken was affirmed by this Court in Century
Denim's case (supra).
Accordingly,
the appeals were dismissed. It is the assessee's stand in these appeals that
the Tribunal had not correctly applied the decision in Ballarpur's case (supra)
inasmuch as this Court clearly observed that the said decision was in the facts
and circumstances of that matter and no general proposition of law was being
laid down. In that case this Court was concerned with Sodium Sulphate which was
burnt up in the process of manufacture and other chemical reaction.
Additionally,
in Ballarpur's case (supra) the manufacturer was not 100% EOU importing any
material unlike the present appellant company which is 100% EOU importing
material classified under the EXIM Policy as consumable.
6.
Stand of the Department-respondent was that imported sizing material was used
by the assessee in the manufacture of impugned product and the process of
sizing is essential process during the course of manufacture of terry towel
because it increased the strength of the yarn and the fibre and thus improves
the weaving of the yarn. Therefore, the sizing material is an essential
ingredient for weaving of terry towel.
Reliance
was placed on the decision of this Court in Ballarpur's case (supra) to contend
that one of the valid tests to determine whether the ingredient qualifies to be
called raw material could be that ingredient should be so essential for the
chemical processes culminating in the emergence of the desired end product.
7.
Learned counsel for the parties re-iterated the stand taken before the CEGAT.
8. In
the connected matter i.e. SLP (C) No.9698/2005 challenge is to the order passed
by a learned Single Judge of the Madhya Pradesh High Court, Indore Bench.
Factual position in that case is as follows:
9. The
appellant-Company is a duly incorporated company.
It is
a 100% export oriented unit situated in the industrial backward district of Khargone
for manufacture of cotton yarn and/or blended yarn. Appellant-Company is
engaged in the manufacture of cotton yarn and Denim fabric, which is made out
of the cotton yarn produced by the appellant. The Denim cloth being so
manufactured is thus a variety of textile product. The Denim so manufactured is
of two varieties, namely, coloured Denim and gray Denim. As per appellant's
case under Chapter 52 of the Central Excise Tariff Act, 1985 which deals with
cotton, the Denim fabrics produced by the appellant is covered by sub-heading
52.07 of the Tariff. Vide Notification No.8/97 dated 1.3.1997, the Government
of India has permitted payment of Central Excise duty at the same rate at which
goods produced by an EOU, provided the goods are manufactured by a 100% EOU
wholly from raw material produced or manufactured in India. It is further
submitted in the appeal that the appellant's product Denim fabrics is wholly
produced from cotton yarn and the Company is availing the benefit of the
aforesaid Notification since 1977.
10.
The Commissioner of Central Excise & Customs, Indore issued a notice dated
3.2.1998, to the appellant-Company to show cause why benefit of this
Notification be not denied, as they are using 'Indigo pure' in the manufacture
of Denim fabrics, which is an imported raw material and also for the recovery
of Rs.1,97,11,939/- being short duty paid on Denim fabric cleared in DTS Sales
during the period 1.4.97 to 30.1.98 under Rule 9(2) of the Central Excise
Rules, 1944 (in short the 'Rules') read with proviso to section 11-A(1) of the
Central Excise Act, 1944 (in short the 'Act') and also for imposing penalty
under section 11-AC of the Act and Rules 173-Q and 209 of the Rules and also
for recovery of interest on the duty short paid and with other directions about
the confiscation of the land, building, plant and machinery, materials or any
other things under Rule 173-Q(2) and Rule 209(2) of the Rules.
11. On
5.6.1998 the appellant filed reply to the aforesaid show cause notice and,
thereafter after hearing the learned counsel for the parties the Commissioner,
Central Excise and Customs, Indore by order dated 23.6.1999 held that since the
raw material has not been defined specifically and also nothing has been
brought on record to establish that imported 'Indigo pure' is a raw material
known in common trade parlance therefore, the 'Indigo pure' cannot be termed as
raw material for production of Denim fabrics and dropped the show cause notice
against which the Revenue filed a joint appeal before the CEGAT.
12.
The CEGAT allowed the appeal filed by the Revenue by order dated 30.1.2001 and
set aside the order passed by the Commissioner on 26.3.1999 and considered the
case in the light of finished product and has held that 'Indigo pure' which has
gone into the production of the finished product is thus the raw material and
remanded the case to consider the points of limitation and the quantum of duty,
as these points were not considered as the entire proceedings were dropped,
against which the appellant-Company has filed the writ petition challenging the
aforesaid order of the CEGAT. The dispute relates to a question whether Indigo
Pure dye can be treated as a raw material. Relying on the decision in Ballarpur's
case (supra) the order passed by the CEGAT was upheld. In that case also the
question was relating to the Notification as referred to above.
13.
The expression "raw material" is not a defined term. The meaning has
to be given in the ordinary well accepted connotation in the common parlance of
those who deal with the matter. In Ballarpur's case (supra) it was inter alia
observed as follows:
"14.
The ingredients used in the chemical technology of manufacture of any end
product might comprise, amongst others, of those which may retain their
dominant individual identity and character throughout the process and also in
the end product; those which, as a result of interaction with other chemicals
or ingredients might themselves undergo chemical or qualitative changes and in
such altered form find themselves in the end product; those which, like
catalytic agents, while influencing and accelerating the chemical reactions,
however, may themselves remain uninfluenced and unaltered and remain
independent of and outside the end products and those, as here, which might be
burnt up or consumed in the chemical reactions. The question in the present
case is whether the ingredients of the last mentioned class qualify themselves
as and are eligible to be called "raw material" for the end product.
One of
the valid tests, in our opinion, could be that the ingredient should be so
essential from the chemical processes culminating in the emergence of the
desired end product, that having regard to its importance in and
indispensability for the process, it could be said that its very consumption on
burning up is its quality and value as raw material. In such a case, the
relevant test is not its absence in the end product, but the dependence of the
end product for its essential presence at the delivery end of the process. The
ingredient goes into the making of the end product in the sense that without
its absence the presence of the end product, as such, is rendered impossible.
This quality should coalesce with the requirement that its utilization is in
the manufacturing process as distinct from the manufacturing apparatus."
14.
CEGAT had held in that case that the use of Indigo dye is a raw material in the
manufacture of denim fibre. According to the High Court also the question was
whether the use of small quantity of imported dye in bringing the end product
into existence, even in that case it can be treated that the finished product
has come into existence wholly from cotton. It was held that for the
manufacture of denim the basic raw material and the finished product cannot be
treated as wholly produced or manufactured from cotton. Therefore, placing
reliance on Ballarpur's case (supra) it was held that the finished product is
not wholly from basic raw material i.e. cotton but it has to be treated that
the dye is also a raw material which is imported.
15. It
is to be noted that cost of dye varied between 2 and 2.5% of the total
production cost. The denim is manufactured from cotton and not from indigo. The
conditions for getting the benefit of the Notification is that the end products
should be wholly manufactured from the raw material produced and sold in India.
16. It
is to be noted that dominant ingredient test has not been applied in the
instant case; so also the effect of value addition. In Ballarpur's case (supra)
it was held in para 19 as follows:
"We
are afraid, in the infinite variety of ways in which these problems present
themselves it is neither necessary nor wise to enunciate principles of any
general validity intended to cover all cases. The matter must rest upon the
facts of each case. Though in many cases it might be difficult to draw a line
of demarcation, it is easy to discern on which side of the borderline a
particular case falls."
17. It
is true that the Notification does not make distinction on account of value.
Stress is on the word 'wholly'. In the Circular dated 5.5.1998 it is stated as
follows:
"xx
xx xx xx 3(b) In respect of situation (ii) a Unit is eligible for the benefit
of Notification 8/97-CX ibid, even if imported consumables are used since the
Notification does not debar the use of imported consumables, provided other
conditions of the said Notification are satisfied."
18. In
Chemical Technology of Fibrous Materials" by F. Sadov, M Korchagin & A
Matelsky it has been stated as follows:
"In
industry, textile fonning (fibrous) items used for manufacturing (Main
activity) a textile product are referred as raw material, e.g. cotton, viscose,
wool, silk, nylon, polyster, etc. or their blends in different compositions.
Whereas,
(non fibrous) items used for chemical processing of textile product (Ancillary
activity) are referred as consumables e.g. starches, variety of chemicals,
several colouring matters such as dyes and pigments etc. Power and water are
other consumable items in addition to fuel oil, lubricating agents and packing
materials. It is a common practice in Textile industry and trade to identify
and categorise raw material and consumables on such basis".
19.
Since the reliance on dominant ingredient test in regard to cost variation has
not been considered by CEGAT though the same has relevance, the matter is
remitted to the CEGAT to consider those aspects. It shall also consider whether
the items can be considered as "consumable" on the facts of the case.
20.
Dealing with a case under a Sales Tax statues, i.e. Andhra Pradesh General
Sales Tax Act, 1957, this Court held that the word "consumable" takes
colour from and must be read in the light of the words that are its neighbours
"raw material", "component part", "sub-assembly
part" and "intermediate part". So read, it is clear that the
word "consumables" therein refers only to material which is utilized
as an input in the manufacturing process but is not identifiable in the final
product by reason of the fact that it has got consumed therein. It is for this reason,
a departure was made from the concept that "consumable" fall within
the broader scope of the words "raw materials". Reference in this
connection can be made to the view expressed in Deputy Commissioner of Sales
Tax (Law), Board of Revenue (Taxes), Ernakulam v. M/s Thomas Stephen & Co.
Ltd., Quilon (1988 (2) SCC 264) and Coastal Chemicals Ltd. V. Commercial Tax
Officer, A.P. and Ors. (1999 (8) SCC 465). In the cases at hand
"consumable" are treated differently from "raw materials".
21.
The appeals are allowed with no order as to costs.
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